Supreme Court - Daily Orders
The Commisioner Of Income Tax, New Delhi vs Padmini Technologies Ltd. on 6 January, 2014
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ITEM NO.46 COURT NO.3 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Civil) No(s).1186/2012
(From the judgement and order dated 21/12/2010 in ITA No.1621/2010 of the
HIGH COURT OF DELHI AT NEW DELHI)
THE COMMISIONER OF INCOME TAX, NEW DELHI Petitioner(s)
VERSUS
PADMINI TECHNOLOGIES LTD. Respondent(s)
(With office report)
Date: 06/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Gaurab Banerjee,ASG
Mrs. Anil Katiyar,Adv.
Mrs. Anita Sahani,Adv.
for Mr. B.V. Balaram Das,Adv.
For Respondent(s) Ms. Ruby Singh Ahuja,Adv.
Mr. Karan dEv Chopra,Adv.
Mr. Pallav Mongia,Adv.
Mrs. Manik Karanjawala,Adv.
for M/S. Karanjawala & Co.,Advs.
UPON hearing counsel the Court made the following
O R D E R
In view of the orders passed by this Court on 09.01.2012, we are informed by the learned Additional Solicitor General appearing for the petitioner-herein that the petitioner have already filed a review petition before the High Court. If that is so, it would be unnecessary to keep this matter pending in this Court. This special leave petition is, therefore, disposed of.
We, however, request the High Court to consider the review petition, said to have been filed by the petitioner, on its merits and in accordance with law without reference to the period of limitation.
If for any reason, the petitioner fails before the High Court, they would be at liberty to question the order passed by the High Court on merits as well as on the review petition.
(A.S. BISHT) (VINOD KULVI)
A.R.-CUM-P.S. ASSTT. REGISTRAR